Smt. S. Nischala Reddy vs Unknown
2023 Latest Caselaw 3747 AP

        THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

                 CONTEMPT CASE No. 2424 of 2023

JUDGMENT:

Smt. S. Nischala Reddy, learned GP for Finance, submitted that the order

of the Writ Court has been complied and the payment has been made to the

petitioner, which was admitted by the petitioner's counsel. Recording the

same, an order was passed on 12.07.2023, directing the 2 nd respondent to file

affidavit explaining as to why the order was not complied within the time.

2. The 2nd respondent has filed an additional affidavit dated 21.07.2023,

explaining the reasons and also tendering unconditional apology for the delay in

implementation of the writ court order.

3. Considering the same, as also the compliance, this Court finds that

there is no need to proceed further in the contempt matter.

4. The Contempt Case is closed. Notices issued to the respondents are

discharged.

Pending miscellaneous petitions, if any, shall stand closed in

consequence.

_______________________ RAVI NATH TILHARI, J Date: 28.07.2023 Dsr